ABHISHEK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Notice issued.

(3.) Sh.Hemendra Singh, Deputy Commandant (Law) BSF appears for the respondents on advance notice, has pointed out that against the SSFC proceedings dtd. 16/2/2023, till date, petitioner has not filed any petition under Rule 167(2) of the BSF Rules.